Section 5 in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988
5. Procedure for issuing demand notices and warrants of attachment.
(a)The Recovery Officer shall follow the same procedure for issue of process and conduct of distraint proceedings as laid down under the Madhya Pradesh Land Revenue Code, 1959 and rules made thereunder.(b)On receipt of a recovery certificate from the Authority, the Recovery officer shall proceed to register a case immediately and issue demand notice to the debtor in Form II in the manner prescribed in the Madhya Pradesh Land Revenue Code, 1959 and rules made thereunder, within a period of fifteen days.(c)If the debtor fails to deposit the amounts due within the period stipulated in the demand notice, the Recovery Officer shall issue notice to the Guarantor in Form III.(d)A copy of every demand notice or warrant of attachment issued by a Recovery Officer shall he endorsed to the Authority whose dues it purports to recover.(e)On receipt of a Demand notice or warrant of attachment, the person may deposit the amount due either with the authority from which he had taken the loan or the Recovery Officer.
